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[Cites 0, Cited by 0] [Section 56(8)] [Section 56] [Entire Act]

State of Andhra Pradesh - Subsection

Section 56(8)(a) in Andhra Pradesh Chit Funds Rules, 2008

(a)Where the property is in the possession of the defaulter himself or has been taken possession of on behalf of the Court or the Collector or the Registrar, it shall be delivered to the judgement creditor.